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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006

(1)It shall be lawful for the Authority to levy at such rate as the State Government may, by notification in the Official Gazette, specify, a fee for grant of permission under section 14.